NARAYANAN Vs. STATE

JUDGEMENT

(1.) This appeal by the appellants/accused 1 and 2 is directed against the judgment in S. C. No. 3 of 1987 on the file of the Second Additional Sessions Judge, Pondicherry, convicting the appellants for the offence under Section 302 read with 34 I.P.C. and sentencing them to undergo imprisonment for life and to pay a fine of Rs. 100/- each in default/to undergo R. I. for one month with an allegation that on 10-2-1984 at about 8.00 P.M. in between the main road leading from Ariyur to Anandhapuram, the appellants/accused 1 and 2 along with another 3rd accused committed the murder of one Kannayira gounder in the land belonged to one Venkatesan.

(2.) The brief facts leading to conviction are as follows :-

(3.) On committal, the trial Court framed charge against the appellants/accused 1 and 2 and 3rd accused for the offence under Section 302 read with 34, I.P.C. The appellants pleaded not guilty and claimed to be tried.